NAZRUL ISLAM LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Kaushik, learned counsel for the petitioner and Mr. M. Nath, learned Standing counsel, Panchayat and Rural Development Department, Assam (P&RD Department, in short) for the respondent Nos. 1, 2, 4 and 5. Also heard Mr. S. S. Roy, learned Government Advocate, Assam for the respondent No. 3.

(2.) In the Gaon Panchayat Election held in December 2018, the petitioner contested for the post of Group Member of Group No. 10 of 128 No. Buribali Gaon Panchayat under Salchapara Development Block of Cachar District and in the same he returned as a successful candidate.

(3.) Petitioner stated that at the time of said election in December 2018, he had three living children and to that extent, he has annexed a copy of the affidavit that he had sworn and submitted before the concerned authority during submission of his nomination paper with regard to that election (Annexure-B to the writ petition). It is stated by the petitioner that on 28.05.2019, a baby girl was born to his wife and now he is the father of a fourth living child too.